State Consumer Disputes Redressal Commission
The Authorized Signatory Hdfc Life ... vs Mrs. Gajja Vani on 13 February, 2026
1
BEFORE THE TELANGANA STATE CONSUMER DISPUTES
REDRESSAL COMMISSION: HYDERABAD
RP No.69 OF 2025
AGAINST ORDERS IN C.C.No.64 OF 2025
DISTRICT CONSUMER COMMISSION-III, HYDERABAD
Between:
1.HDFC Life Insurance Company Ltd., Regd Office at Lodha Excellus, 13 Floor Apollo Mills Compound, NM Joshi Marg Mahalaxmi Mumbai-40011.
2. The Branch Manager HDFC Life Insurance Company Limited, Urmila Heights 1st floor, Road No.10, Banjara Hills, Opp. Rainbow Children Hospital, Hyderabad, Telangana-500034.
...... Revision Petitioners/Opposite Parties No.2 & 3 And:
1. Smt. Gajja Vani, W/o. Late Gajja Narsimulu, Road No.15, Manneguda, Ranga Reddy District, Telangana State-501510.
.....Respondent No.1/Complainant
2. The Branch Manager, PNB Housing Finance Limited, Plot No.6&7, 3rd Floor Mamatha Nagar Colony, Beside Canara Bank, Nagole, Hyderabad-500068.......Respondent No.2/Opposite Party No. 1
(Respondent No.2 is not necessary party in this petition) Counsel for the Revision Petitioners/Opposite Parties No.2 & 3: M/s.
Gangadhar Rao Deshpande Counsel for the Respondent No.1/Complainant: M/s. Praveen Puram : QUORUM :
HON'BLE SMT JUSTICE DR. G. RADHA RANI, PRESIDENT HON'BLE SMT MEENA RAMANATHAN, MEMBER (NON-JUDICIAL) HON'BLE SMT R.S. RAJESHREE, MEMBER (NON-JUDICIAL) FRIDAY, THE 13th DAY OF FEBRUARY TWO THOUSAND TWENTY SIX ********** 2 Order :
01. The revision petition is filed U/s 47(1) (b) of Consumer Protection Act, 2019, by the Revision Petitioners/Opposite Parties No.2 & 3 praying this Commission:
a. To set aside the impugned order dated 24.10.2025 in IA No.224 of 2025 in CC No.64 of 2025.
b. Allow/Remand the application for interrogatories and direct the District Commission to permit delivery and answers of interrogatories as prayed, in accordance with Section 38(9) of CP Act and CPC Order XI, in the interest of justice.
02. Heard the counsel for revision petitioner and R1. The revision petition vide No.69 of 2025 is filed against the dismissal of IA No.224/2025 on the grounds that without seeking permission the petitioner cannot directly file the petition along with the interrogatories.
03. A perusal of the complaint reveals that the complainant's husband had availed a policy from the petitioners in the month of November 2023 and the life assured expired on 10.08.2024. The claim was repudiated on the grounds that the life assured was suffering from numerous health issues. The IA No.224/2025 was filed along with interrogatories and the Commission below dismissed the same.
04. It is the standard practice for Insurance Companies/Opposite parties 2 & 3/petitioners to set out in the application a series of questions regarding the health history of the Insured. Providing the answers to this questionnaire will not put the complainant to any hardship. Further the petitioner will be better equipped to determine their liability. The answers provided will have a significant effect on both the complainant and the Insurer. For the reasons adduced we are of the view that the 3 District Commission was in error in dismissing the IA No.224/2025. We accordingly allow the present petition.
Sd-/- Sd/- Sd/-
PRESIDENT MEMBER (N-J) MEMBER (N-J)